High Courts11 Nov 2003
Bimla Devi and Others Vs Durga Pershad Sharma and Others
Delhi High Court · (2004) 1 ACC 156 : (2004) ACJ 672
COURT ARCHIVE
Delhi High Court judgments, 2003
1,390 judgments · page 10 of 70
High Courts11 Nov 2003
Court On Its Own Motion Vs The Asian Age and Others
Delhi High Court · (2004) 72 DRJ 134
Contempt of Courts Act, 1971 — Section 12
High Courts11 Nov 2003
BSBK Pvt. Ltd. and Another Vs Delhi State Industrial Development Corporation Ltd.
Delhi High Court · (2004) 1 CTLJ 217 : (2004) 73 DRJ 693
High Courts11 Nov 2003
Kanwar Shamsher Singh and Others Vs Satbir Singh and Others
Delhi High Court · (2006) ACJ 789
High Courts11 Nov 2003Dismissed
Sh. Mohd. Umar Vs Smt. Azimunnisa and Others
Delhi High Court · (2004) 110 DLT 577 : (2004) 74 DRJ 51
Delhi Rent Control Act, 1958 — Section 14(1), 25B, 25B(8)
High Courts11 Nov 2003
Sangeeta Vs Surender Kumar and Others
Delhi High Court · (2004) 1 ACC 266 : (2004) ACJ 817
High Courts11 Nov 2003Dismissed
Sidharth Vashisth @ Manu Sharma Vs State of Delhi
Delhi High Court · (2003) 8 AD 176 : (2004) CriLJ 684 : (2003) 108 DLT 134 : (2004) 72 DRJ 124 : (2003) 2 ILR Delhi 489 : (2003) 3 JCC 1846
Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 439(1)Penal Code, 1860 (IPC) — Section 120B, 201, 212, 302, 34
High Courts11 Nov 2003
Shiv Kumar Thakur Vs Commissioner of Police and Others
Delhi High Court · (2004) 109 DLT 437 : (2004) 75 DRJ 475 : (2003) 2 ILR Delhi 499
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 250, 358
High Courts10 Nov 2003Allowed
Sukumar Pattjoshi Vs Rajdeep Leasing and Finance and Others
Delhi High Court · (2004) 2 ACC 714 : (2005) ACJ 1292
High Courts10 Nov 2003
Balbir Singh Sawhney Vs State
Delhi High Court · (2003) 8 AD 226 : (2003) 108 DLT 713
Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 438Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts10 Nov 2003Dismissed
MCD Vs Krishna Sharma and Another
Delhi High Court · (2004) 73 DRJ 708
Constitution of India, 1950 — Article 226
High Courts07 Nov 2003Dismissed
Mangalas Velji and Co. Vs Mohan Kumari and Others
Delhi High Court · (2004) 1 AD 27 : AIR 2004 Delhi 276 : (2003) 108 DLT 484 : (2004) 72 DRJ 165 : (2004) 2 RCR(Civil) 507
Transfer of Property Act, 1882 — Section 60
High Courts07 Nov 2003
Modesty Garments Vs Union of India (UOI) and Another
Delhi High Court · (2004) 1 AD 54 : (2003) 108 DLT 105 : (2004) 175 ELT 27
High Courts07 Nov 2003
Smt. Maya Jethanand Daryani and Others Vs Smt. Avtar Mohan Singh and Others
Delhi High Court · AIR 2004 Delhi 79
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
High Courts07 Nov 2003Allowed
Rani Pushpa Kumari Devi (deceased through LR) Vs The Embassy of Syrian Arab Republic
Delhi High Court · (2003) 108 DLT 536 : (2003) 71 DRJ 482 : (2003) RLR 85
Civil Procedure Code, 1908 (CPC) — Section 151, 86(1), 86(2)
High Courts07 Nov 2003Allowed
Union of India (UOI) Vs T.S. Oberoi and Escorts Heart Institute and Research Centre Smt. Raj Chawla
Delhi High Court · (2003) 11 DEL CK 0134
Constitution of India, 1950 — Article 236, 309, 312High Court Judges (Conditions of Service) Rules, 1956 — Rule 2High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23D, 23D(1)
High Courts07 Nov 2003
Punjab National Bank Vs Iqbal Ahmad and Others
Delhi High Court · (2004) 72 DRJ 89
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Nov 2003Allowed
Baldev Kaur and Others Vs State of Haryana and Others
Delhi High Court · (2006) ACJ 599
High Courts07 Nov 2003
D.S. Tewatia Vs Union of India (UOI) and Others
Delhi High Court · (2004) 72 DRJ 283 : (2004) 3 SLJ 449
High Courts07 Nov 2003
Shri Baldev Ram, Director (Horticulture), Delhi Development Authority Vs Delhi Development Authority
Delhi High Court · (2004) 1 AD 69 : (2003) 108 DLT 73 : (2003) 2 ILR Delhi 486 : (2004) 2 SLJ 332